Refinery Employees Union(Krl) vs Bharat Petroleum Corporation ...
2021 Latest Caselaw 20137 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943

                    WP(C) NO. 787 OF 2021

PETITIONER:

          REFINERY EMPLOYEES UNION(KRL)
          REG.NO.07/10/2002,
          BHARAT PETROLEUM CORPORATION LIMITED,
          KOCHI REFINERY, AMBALAMUGAL,
          KOCHI-682302,
          REPRESENTED BY ITS GENERAL SECRETARY
          S.K.NAZEEMUDEEN.
          BY ADVS.
          SRI.P.RAMAKRISHNAN
          SMT.PREETHI RAMAKRISHNAN
          SRI.T.C.KRISHNA
          SRI.C.ANIL KUMAR
          SMT.ASHA K.SHENOY
          SRI.PRATAP ABRAHAM VARGHESE


RESPONDENTS:

    1     BHARAT PETROLEUM CORPORATION LIMITED,
          KOCHI REFINERY, AMBALAMUGAL,
          KOCHI-682302,
          REPRESENTED BY ITS GENERAL MANAGER (H.R).
    2     THE DEPUTY CHIEF LABOUR COMMISSIONER (CENTRAL),
          OFFICE OF THE DEPUTY CHIEF LABOUR COMMISSIONER,
          KENDRIYA SHRAM SADAN, OOLIMUGAL,
          KAKKANAD, KOCHI-682030.
          BY ADVS.
          SRI.P.VIJAYAKUMAR, ASGI
          SRI.P.BENNY THOMAS, SC
          SMT.MAHESWARY.G., CGC
 W.P.(C) No.787/21
                                -:2:-

              SRI.D.PREM KAMATH
              SRI.TOM THOMAS (KAKKUZHIYIL)
              SHRI.ABEL TOM BENNY
              SHRI.JYOTHISH KRISHNA
              SMT.MEENAKSHY S DEV
              SHRI.AHAMMAD SACHIN K.
              SHRI.KURIAN OOMMEN THERAKATH




     THIS WRIT PETITION         (CIVIL) HAVING COME UP   FOR
ADMISSION ON 24.09.2021,        THE COURT ON THE SAME    DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.787/21
                                        -:3:-




                         BECHU KURIAN THOMAS, J.
                          ---------------------------------------
                              W.P.(C) No.787 of 2021
                           --------------------------------------
                    Dated this the 24th day of September, 2021

                                   JUDGMENT

This writ petition has been filed seeking a direction to the 2 nd

respondent to take up Ext.P2 and P3 and conciliate the dispute.

2. A statement has been filed on behalf of 2 nd respondent

stating that the conciliation proceedings held on 11.02.2021 and

05.03.2021 has ended in failure and a report has been filed, as per

Annexure R2(a), to the Secretary to the Government of India,

Ministry of Labour and Employment.

In view of the aforesaid statement, this writ petition has become

infructuous. Hence, the writ petition is dismissed as infructuous.

Sd/-

                                           BECHU KURIAN THOMAS
                                                 JUDGE
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                             /True Copy/                      PS to Judge